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[Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(4)(iv) in The Delhi Excise Rules, 2010

(iv)the licensee shall, in addition to any quantities which he may be required to make available for sale under clause (f) always keep in his licensed premises such minimum stock as may be laid down from time- to-time by the Excise Commissioner;.